Deoghar Itc Alias I T I Through Its ... vs The Union Of India Thr The Secretary ... on 19 July, 2016

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Jharkhand High Court

Deoghar Itc Alias I T I Through Its ... vs The Union Of India Thr The Secretary ... on 19 July, 2016

Bench: Aparesh Kumar Singh

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 W.P. (C) No. 3623 of 2016
                                              ---
          Deoghar ITC @ I T I                     ---   ---    ---- Petitioner
                                          Versus
         The Union of India through the Secretary, Ministry of
         Skill Development & Entrepreneurship & others --- --- Respondents
                                              ---
         CORAM:The Hon'ble Mr. Justice Aparesh Kumar Singh

          For the Petitioner:  M/s Anil Kr. Sinha, Sr. Advocate, Abhishek Sinha,
                                Kumar Harsh, Advocates
          For the Resp - UOI: JC to ASGI
          For the Resp - State: Mr. Srijit Choudhary, Sr. SC-III
                                            ---
03/ 19.07.2016

Learned counsel for the Respondent State seeks two weeks time to obtain instruction in the matter and respond.

2. Learned Senior Counsel for the petitioner submits that the exams for the I.T.I. Courses are being held from tomorrow i.e. 20.07.2016 and 168 students of the petitioner Institute of 2012-14 session who were not permitted to take the exams held in the said session earlier, be allowed to take the exams.

3. However, in case petitioner succeeds, question of consequential relief of holding exams would accordingly be decided at the time of hearing of the case.

4. List the case in the second week of August 2016 under the heading for admission.

(Aparesh Kumar Singh, J) Ranjeet/

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Jharkhand High Court